High Courts18 Dec 2014
Rajesh Kumar Gupta Vs Commissioner of C. Ex., Chandigarh
Punjab And Haryana At Chandigarh · (2015) 322 ELT 669
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2014
3,772 judgments · page 4 of 189
High Courts17 Dec 2014
Amrik Singh Chana Vs Punjab Weaving Mills
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Rent) 652
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 21, 21(1)(h)
High Courts17 Dec 2014Allowed
Daljit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 178 PLR 568 : (2015) 3 SCT 144
Constitution of India, 1950 - Article 311, 311(2)(b), 311(2)0) — Penal Code, 1860 (IPC) - Section 223, 224
High Courts17 Dec 2014Dismissed
Vinod Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Criminal) 654
Arms Act, 1959 - Section 25 — Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Evidence Act, 1872 - Section 154 — Penal Code, 1860 (IPC) - Section 302, 304, 307, 34, 394
High Courts17 Dec 2014Dismissed
Manjinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Criminal) 643
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 34, 342, 392, 397, 506
High Courts17 Dec 2014
Rakesh Kumar Vs Sudesh Kumar
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Rent) 166
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts17 Dec 2014
Vardhman Holdings Ltd. Vs Ranbir Singh and Others
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Civil) 164 : (2015) 1 RCR(Rent) 306
Registration Act, 1908 — Section 17(1)(d)
High Courts17 Dec 2014Dismissed
Ramdiya Vs Sudesh Kumari
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Civil) 869
Guardians and Wards Act, 1890 - Section 10, 7 — Limitation Act, 1963 - Section 5
High Courts17 Dec 2014
Om Parkash and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Civil) 486
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 2014
Mandeep Kaur Vs Dharminder Singh
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Civil) 911
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 498-A
High Courts17 Dec 2014
Yasin Khan and Others Vs Ghiasuddin and Others
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Civil) 359
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts17 Dec 2014
Suresh Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2015) 177 PLR 487
Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 294, 354
High Courts17 Dec 2014
Gilco Exports Ltd. Vs Union of India
Punjab And Haryana At Chandigarh · (2015) 317 ELT 229 : (2015) 178 PLR 573
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14
High Courts17 Dec 2014
Sant Gurmeet Ram Rahim Singh Vs CBI
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 316
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313Penal Code, 1860 (IPC) — Section 376, 506, 509
High Courts17 Dec 2014
Gurcharan Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 2 CCR 187 : (2015) 1 RCR(Criminal) 503
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts17 Dec 2014
Tirath Ram and Others Vs Balwant Singh
Punjab And Haryana At Chandigarh · (2015) 1 RCR(Rent) 156
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts17 Dec 2014Allowed
Anguri Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2015) 3 SCT 625
High Courts17 Dec 2014Dismissed
Rajdev Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 2 RCR(Rent) 7
High Courts17 Dec 2014Allowed
Municipal Committee Vs The Commissioner, Rohtak Division and Others
Punjab And Haryana At Chandigarh · (2015) 178 PLR 563 : (2016) 1 RCR(Civil) 93 : (2015) 2 RCR(Rent) 554
Constitution of India, 1950 - Article 226 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 - Section 5 7
High Courts17 Dec 2014Allowed
Amrik Singh Chana and Others Vs Vipin Khanna and Others
Punjab And Haryana At Chandigarh · (2015) 178 PLR 145
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 43 Rule 1(c), Order 43 Rule 43, Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5